R.M.S. KHANDEPARKAR, D.G. KARNIK

158 recorded High Court judgment(s) · 2007–2008

Courts

Disposal nature

Recent judgments

• TATA SOAPS CLUB v. RATILAL B. RAVJI and ANR — Bombay High Court (2008-01-11)
• MANISH SHARMA (PROP.A.B. C.INTERNATIONAL CORPN.) v. HOTEL HORIZON PVT.LTD. — Bombay High Court (2007-10-05)
• m/s j.l. morrison india ltd v. dy commissioner of labour and 2 ors — Bombay High Court (2007-10-05)
• ganpatn patel v. dharmesh bhanabhai and 5 ors — Bombay High Court (2007-09-19)
• MANOJ PRABHAKAR LOHAR v. STATE OF MAHARASHTRA AND ANR. — Bombay High Court (2007-08-10)
• LANYARD FOODS LIMITED v. CHINA SHIPPING DEVELOPMENT CO. LIMITED — Bombay High Court (2007-07-13)
• HIMANSHU MEHTA v. POONA FIBRE PRODUCTS PVT. LTD. AND ORS. — Bombay High Court (2007-07-13)
• MR.RAGHUNATH R.DESAI v. M/S.RELIABLE INDUSTRIAL CORPN. and ORS. — Bombay High Court (2007-07-13)
• m/s patel aluminium pvt ltd v. maharashtra shramik sena and anr — Bombay High Court (2007-06-29)
• SABERO ORGANICS GUJARAT LTD. v. MODIPAN LTD. and ORS. — Bombay High Court (2007-06-28)